$~17
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 15th January, 2026
+ 	CRL.M.C. 202/2026 & CRL.M.A. 769/2026
	PRABHAT KUMAR  ORS
.....Petitioner
Through:	Mr. Hrithik Manchanda and Pawan Bhatia, Advocates.

				versus

THE STATE GOVT OF N C T OF DELHI THROUTH IS SHO PS SUNLIGH COLONY  & ANR.
.....Respondent
Through:	Mr. Sunil Kumar Gautam, APP for the State with SI Vivek Tomar, P.S. Sunlight Colony.

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. The present petition seeks quashing of FIR No.294/2021 dated 06.06.2021, registered at Police Station Sunlight Colony, Delhi for commission of offences under Sections 498A/406//34 IPC, along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties.
2. Petitioner No.1 got married to respondent No.2 on 08.11.2019, as per Hindu rites and ceremonies. No offspring is born from the said wedlock. 
3. However, immediately after marriage, on account of certain temperamental differences, the couple started residing separately.
4. On the basis of complaint made by respondent No.2, the abovesaid FIR was registered.
5. Admittedly, petitioner No.1 herein had also sought divorce on ground of cruelty, and since there was no participation from the side of his wife in such proceedings, petitioner No.1 obtained ex-parte divorce on 28.08.2023.
6. However, thereafter the parties, in order to sort out their differences, approached Mediation Centre, Saket Courts, New Delhi on 12.08.2025, and were able to dissolve all their disputes amicably.
7. Respondent No.2 has also relinquished and forgone all her claims/rights towards maintenance (past, present and future), alimony and istridhan, and has already withdrawn her one another complaint.
8. Respondent No.2 appears in person and is duly identified by her counsel and I.O.  She reiterates the terms of settlement and submits that she would have no objection if the instant FIR is quashed. She, however, submits that pursuant to such settlement, petitioner No.4 is also under obligation to withdraw one suit against her, which seeks damages on account of defamation.
9. Petitioner No.4 has appeared through video-conferencing, and undertakes and assures that she would withdraw her such suit.
10. In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. In any case, even the complainant does not wish to press any charges against the petitioners. 
11. Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
12. Consequently, to secure the ends of justice, FIR No.294/2021 dated 06.06.2021, registered at Police Station Sunlight Colony, Delhi for commission of offences under Sections 498A/406//34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
13. The petition stands disposed of in aforesaid terms. 



(MANOJ JAIN)                                                                                 JUDGE
JANUARY 15, 2026/ss/sa






CRL.M.C. 202/2026                                                       1